Citation : 2021 Latest Caselaw 10563 Bom
Judgement Date : 6 August, 2021
Order 10 cas 487-2020 in sa st 8910-2020
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (CAS) NO.487/2020
IN
SECOND APPEAL ST. NO.8910/2020
Ganpat Sopan Bhise and others,
-VERSUS-
Sau Gangubai wd/o Bhagwat Kute (dead) through LR's Dipak s/o Pandurang Idhole and others.
Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
Shri A.M. Ghare, Advocate for appellants.
Shri V.B. Gawali, Advocate for respondents.
CORAM : S.M. MODAK, J.
DATE : AUGUST 06, 2021.
Heard learned Advocate for both the sides. The First Appellate Court delivered the judgment on 31/01/2020. The certified copy was issued on 20/02/2020. The Second Appeal could not be preferred due to COVID-19 pandemic situation. It is also true that the Hon'ble Supreme Court has extended the period of limitation as per the order passed in suo motu writ petition.
In view of that, delay caused in preferring Second Appeal is condoned.
The Civil Application is disposed of.
SECOND APPEAL ST. NO.8910/2020 The appeal be registered and be taken up for admission on 26/08/2021.
Learned Advocate for the respondent no.1 waives notice.
JUDGE R.S. Sahare
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!